RAVINDER SINGH AND ANR Vs. HARJINDER KAUR

JUDGEMENT

(1.) Present petition is filed challenging the order dated 05.04.2010 passed by the learned Appellate Court/Additional District Judge, Amritsar, thereby rejecting the application moved by the Appellants-Petitioners seeking condonation of delay in filing the appeal.

(2.) The brief facts of the present case are that suit filed by the Petitioners was dismissed vide judgment and decree dated 27.05.2009. Certified copy of the judgment was applied on 28.05.2009 and the same was prepared on 02.06.2009, however, appeal was filed on 21.07.2009. According to the record, appeal should have been filed on or before 02.07.2009 within 30 days from the date of the judgment and decree, however, appeal was filed after the delay of 19 days with an application for seeking condonation, which was dismissed by the impugned order.

(3.) It has been stated in the application seeking condonation of delay that Appellant was under confusion that appeal could be filed within 60 days, hence, delay was caused in filing the appeal.